Madhya Pradesh High Court
Ankit vs Shri Bhupendra Dixit on 20 August, 2018
1 CONC-316-2017
The High Court Of Madhya Pradesh
CONC-316-2017
(ANKIT Vs SHRI BHUPENDRA DIXIT)
10
Indore, Dated : 20-08-2018
Shri V.K.Jain, Sr. Advocate assisted by Shri Abhinav Jain,
Advocate for the applicants.
Shri Prateek Patwardhan, Advocate for the respondent.
This contempt petition has been filed by the applicants alleging non-compliance of interim orders dated 22/05/2014 and 28/07/2014 in W.P.No.13255/2013.
In the light of paragraph 7 in the compliance report, no interference is required in this contempt petition.
Rule nisi issued against the respondent stands discharged. If ultimately writ petition succeeds and the respondents found to be in unlawful possession of the property in question, the writ Court may consider to compensate the applicants appropriately. However, it is observed that the respondent shall not raise any construction contrary to law.
Contempt petition stands disposed of with the aforesaid observation.
(ROHIT ARYA) JUDGE b/-
Digitally signed by M V R BALAJI SARMA Date: 20/08/2018 18:51:40